(1.) THIS appeal is directed against the judgment and orders of conviction and sentence dated 29. 4. 1987 passed by the learned Additional sessions Judge, First Court, Midnapore in Sessions Trial Case No. 31 of may, 1986 arising out of G. R. Case No. 336 of 1982 convicting the appellant asutosh Das for the offence punishable under Section 302 of the Indian penal Code.
(2.) THE appellant was heard on the question of sentence on the same day that is on 29. 4. 1987 and thereafter he was sentenced to suffer imprisonment for life.
(3.) MADHURI Das @ Madhuri, the mother of the appellant was also tried in this case but the learned Trial Judge found no tangible evidence against her to his satisfaction had, however, acquitted her of the offences punishable under Sections 302/201/34 of the Indian Penal Code charged against her.
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